K.PARAMASIVAM Vs. THE KARUR VYSYA BANK LTD

JUDGEMENT

(1.) The matter is listed today before this Court under the caption "for maintainability ".

(2.) The writ petition was filed challenging the order of the National Company Law Tribunal, Chennai (Bench) dated 08.04.2019 in admitting a petition filed by the first respondent herein, the Financial Creditor under Section 7 of the Insolvency and Bankruptcy Code, 2016, against the petitioner herein, the Corporate Debtor/Guarantor for initiation of Corporate Insolvency Resolution Process.

(3.) The Registry raised a query as to how the Writ Petition is maintainable, when there is an appeal remedy available before the National Company Law Appellate Tribunal and thus, returned the papers.